7. Power of Central Government to make rules for investigation of accidents .-
(1)Subject to the provisions of section 14, the Central Government may, by notification in the Official Gazette, make rules providing for the investigation of any accident or incident arising out of or in the course of [the navigation-(a)in or over [India ]of any aircraft, or(b)anywhere of aircraft registered in [India ] [Substituted by Act 24 of 1948, Section 3, for " the Provinces" (w.e.f. 12.4.1948). ].](2)Without prejudice to the generality of the foregoing power, such rules may--(a)require notice to be given of any [accident or incident] [ Substituted by Act 44 of 2007, Section 7, for " accident" .] in such manner and by such person as may be prescribed;(b)apply for the purposes of such investigation, either with or without modification, the provisions of any law for the time being in force relating to the investigation of [accident or incident] [ Substituted by Act 44 of 2007, Section 7, for " accident" .];(c)prohibit pending investigation access to or interference with aircraft to which an [accident or incident] [ Substituted by Act 44 of 2007, Section 7, for " accident" .] has occurred, and authorise any person so far as may be necessary for the purposes of an investigation to have access to, examine, remove, take measures for the preservation of, or otherwise deal with any such aircraft; and(d)authorise or require the cancellation, suspension, endorsement or surrender of any license or certificate granted or recognised under this Act when it appears on an investigation that the license ought to be so dealt with, and provide for the production of any such license for such purpose.
